(1)In case of any violation of any provisions of these regulations by the person or certified khadi institutions, the Central Khadi Mark Committee after giving notice of not less than one month to the violator, shall suspend the right to use Khadi Mark granted to person or certified khadi institution in accordance with these regulations, for a period not exceeding six months:Provided that the Committee may extend the period of suspension for a further period of six months and failure to rectify the violations shall lead to cancellation of the Khadi Mark.(2)The person or certified khadi institution whose right to use Khadi Mark tag or label has been suspended may file an application before the Chief Executive Officer of the Commission for revocation of the order of suspension on payment of a fee prescribed by the Commission from time to time.(3)The Chief Executive Officer of the Commission on receipt of an application shall proceed to hear the aggrieved person or certified khadi institution and pass such order as it may deem fit within a period of sixty days from the date of receipt of appeal.(4)In case of two consecutive instances of violations by any person or certified khadi institution, its authorisation to use Khadi Mark tag or label shall be deemed to have been cancelled and in such case the Commission shall take into its custody all Khadi Mark tag or label issued to the person or certified khadi institution without refund of cost of tag or label.(5)The Central Khadi Mark Committee may cancel the Khadi Mark registration of a person or certified khadi institution which in its opinion has ceased functioning for a period of one financial year or which is found to be defunct or has not applied for renewal of Khadi Mark.
